VIRAJ Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocates for the respective parties by video conferencing.

(2.) This application is filed by the applicant under Section 439 of the Code of Criminal Procedure, 1973 for regular bail in connection with FIR registered as CR.No.11216010200018 of 2020 with Pethapur Police Station, District Gandhinagar for the offences punishable under Sections 306 and 498(A) of the Indian Penal Code, 1860 and Section 4 of the Dowry Prohibition Act.

(3.) Learned advocate appearing on behalf of the applicant submits that considering the nature of the offence, the applicant may be enlarged on regular bail by imposing suitable conditions. He has also submitted that the FIR is lodged after delay of 16 days. He has further submitted that the deceased has not given any dying declaration or not left any suicide note. He has submitted that the investigation is over and charge-sheet has already been filed in the present and hence, the applicant may be enlarged on bail.